Section 3 in Andhra Pradesh Fisheries and Ocean University (Establishment and Regulation) Act, 2017
3. Establishment of University.
(1)The Government may permit the establishment of Fisheries and Ocean University which shall be a functional university and shall confine to the field of fisheries and related allied activities by inclusion of the name and location of the University, the name and address of Sponsoring body and details of its registration in Scheduled.(2)The location of the University shall be within the State of Andhra Pradesh and shall be notified by the Government.(3)The University shall be established on a Public-Private-Participatory mode with the contribution of the Government to a maximum of 49% of share capital on civil works and equipments (capital investment).(4)The University shall exercise such powers and discharge such functions as it may require but shall confine to the filed for which the University is established.(5)The University shall have a minimum of 50 acres of land and the income derived from farming on the land shall be unitised to meet the part of recurring expenditure of the University.(6)The University shall normally be permitted to have two campuses with one fresh water campus and another campus with marine environment provided that the Government may, under exceptional circumstances such as starting a new specialized course nearby the industrial clusters, if it deems fit, permit one additional academic campus or centre subject to adherence to quality levels and satisfactory accreditation standards as may be specified:Provided that the Government may permit a university to open additional campus or centre beyond three (3) campuses, if any, anywhere within the State of Andhra Pradesh subject to satisfactory running for a period of five years and on fulfilment of such infrastructure and other requirements as may be specified.(7)The University shall be free to encourage or se technology extensively as a part of its curriculum in line with modern pedagogic concepts.(8)The Government may permit the University to conduct distance education programme within the State of Andhra Pradesh after a period of five years and satisfactory demonstration of quality levels and accreditation standards.(9)The Governing body, the Board of Management, the Academic Council, the Chancellor, the Vice-Chancellor, the Registrar, the Chief Finance and Accounts Officer and such other officers or authorities, so long as they continue to hold such office or membership of the respective university specified in Schedule, hereby constitute a body corporate by the name of the said University.(10)The University shall be body corporate by the name included in Schedule and shall have perpetual succession and common seal with power, subject to the provisions of the Act, to acquire and hold property, to contract and shall, by the said name, sue or be sued.
